Telangana High Court
Chintala Durgesh Srinu vs The State Of Telangana, on 27 June, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No. 3325 of 2019
ORDER:
1. This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in Crime No.161 of 2019 of Bhadrachalam Town Police Station, Bhadradri Kothagudem District, registered against the petitioners/A.1 to A.4 for the offences punishable under Sections 498-A and 506 of IPC and Sections 3 and 4 of Dowry Prohibition Act.
2. Though the learned counsel for the petitioners/A.1 to A.4 filed the present petition to quash the proceedings in Crime No.161 of 2019, he restricts his prayer seeking a direction to the Investigating agency to follow the procedure prescribed under Section 41-A Cr.P.C. and the guidelines prescribed by the Apex Court in Arnesh Kumar v. State of Bihar and another1.
3. The learned Additional Public Prosecutor fairly concedes the request of the learned counsel for the petitioners.
4. In that view of the matter, the Criminal Petition is disposed of directing the police concerned to follow the provisions under Section 41-A Cr.P.C. and abide by the directions of the Apex Court as set out in Arnesh Kumar's case (supra).
As a sequel thereto, miscellaneous petitions, if any, pending shall stand closed.
________________ JUSTICE G. SRI DEVI 27.06.2019 ssp 1 AIR 2014 SC 2756,